Delhi High Court - Orders
Kunwar Pal Singh vs Richpal Singh on 22 January, 2019
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 181/2018 & CM APPL No.17568/2018
KUNWAR PAL SINGH
..... Petitioner
Through : Mr.Ajay Kumar, Advocate.
versus
RICHPAL SINGH
..... Respondent
Through : Mr.Ajit Pratap Singh, Advocate.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 22.01.2019 This petition is for eviction of a tenant from a shop on the ground floor, front portion of C-400, main market, Bhajanpura, Delhi
-110053. This entire property belong to two co-owners. The property is partitioned orally between them. This shop comes within the ownership of the respondent herein. The petitioner has attorned to the landlordship of respondent and had executed a rent agreement dated 25.09.2002.
The respondent now has filed a petition under Section 14(1)(e) of the DRC Act stating inter alia that he has two sons and three daughters and though he is running a shop from the said premises, but his elder son being of marriageable age, he intends to settle him before his marriage by opening a shop for him. It is submitted there are four shops in his portion of the building of which he is an owner. Out of four shops, one shop is under the tenancy of this petitioner, another shop is under the tenancy of one Ms.Anjali who is running a beauty parlour; another shop is under tenancy of a Dentist and the third shop is an L-shape shop which is under occupation of the respondent herein.
The learned counsel for the petitioner has filed a site plan at page 105, which shows, besides these four shops there is another shop lying vacant and is in the possession of respondent. It has three shutters on the same. This fact is denied by the learned counsel for the respondent, but, the site plan so filed by the respondent is not legible. Let a proper site plan be filed by the respondent within three weeks from today.
List on 13.03.2019.
Interim orders to continue.
YOGESH KHANNA, J.
JANUARY 22, 2019 DU